RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the dismissal order dated 06th October, 2004 passed by the Commandant 33 BN BSF, the order dated 25th May, 2007 passed by the DG BSF, New Delhi and the order dated 31st January, 2017 passed by the IG (PSO) FTR HQ BSF Jammu, whereby the Petitioner's petition for reinstatement was rejected.

(2.) Petitioner also seeks directions to the Respondent to reinstate the Petitioner in service with all consequential benefits.

(3.) Learned counsel for the Petitioner states that the Petitioner was granted fifteen days casual leave from 28th May, 2004 to 15th June, 2004, since the Petitioner's mother met with an accident and subsequently the Petitioner left for Tundla. He states that though the Petitioner's mother was discharged from the hospital on 04th May 2006, yet her mental condition was not stable and subsequently, the Petitioner took her to the psychiatrist. He points out that the psychiatrist recommended that the Petitioner's mother should not be left alone and hence the Petitioner had to stay back.